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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(3) in The M.P. Irrigation Act, 1931

(3)The State Government shall appoint a Chief Engineer to be in charge of the irrigation department generally, a Superintending Engineer to be incharge of each circle, an Executive Engineer to be incharge of each division, and a Sub-Divisional Officer to be incharge of each sub-division.